Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs M/S Mphasis Ltd on 18 November, 2024
ITEM NO.11 COURT NO.15 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.28740/2024
[Arising out of impugned final judgment and order dated 24-01-2023
in WA No. 919/2019 passed by the High Court of Karnataka at
Bengaluru]
PRINCIPAL COMMISSIONER OF INCOME TAX 4 & ORS. Petitioner(s)
VERSUS
M/S MPHASIS LTD. Respondent(s)
(IA No.247630/2024-CONDONATION OF DELAY IN FILING and IA
No.247632/2024-CONDONATION OF DELAY IN REFILING/ CURING THE
DEFECTS )
Date : 18-11-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Mr. S Dwarakanath, A.S.G.
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Ms. Adya Jha, Adv.
Mr. Udai Khanna, Adv.
Mrs. Rekha Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. There is a delay of 380 days in filing the Special Leave Petition which has not been satisfactorily explained. Even otherwise, we have gone through the Special Leave Petition and do not find any merit in the same.
2 The Special Leave Petition is, therefore, dismissed on the Signature Not Verified ground of delay as well as on merits.
Digitally signed byCHANDRESH Date: 2024.11.20 18:50:39 IST Reason:
3. Pending application(s), if any, stand disposed of.
(CHANDRESH) (POOJA SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)